ASHA RANI Vs. STATE OF PUNJAB & ANR.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-Asha Rani is the subsequent purchaser of a property initially owned by one Jaswant Singh, who died in the year 1989 leaving behind his three legal heirs, namely, Sukhdev Kaur Grewal (wife), Kanwaljit Kaur Grewal (daughter) and Nirmal Singh Grewal (son), out of which Nirmal Singh Grewal (son) is the sole surviving legal heir of Jaswant Singh.

(3.) One of the legal heirs i.e. Sukhdev Kaur Grewal (since deceased) had lodged a complaint before the Ludhiana Police Station on the basis of which FIR No. 297/1998 was registered. In the said FIR the allegation levelled was that the property of Jaswant Singh was fraudulently transferred. Though charge-sheet was filed in the said case on 7th September, 1999, in the course of investigation the appellant-Asha Rani was found to be a bona fide purchaser of the disputed property. Therefore, she was not arrayed as an accused in the charge-sheet.